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[Cites 0, Cited by 1] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(1) in The Manipur Municipalities Act,1994.

(1)The municipality, for the purpose of general valuation may, with the concurrence of the Government, appoint an assessor who shall neither be an employee nor a Councillor of the municipality on such pay and with such establishment as it may determine.